Section 13 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958
13. Power to regulate telling of trees, etc.
- The Executive Committee shall have power to-(a)regulate or prohibit the kindling of fires, and prescribe the precautions to be taken to prevent the spread of fires ;(b)regulate or prohibit the felling, cutting, girdling, marking, lopping, tapping or injuring by fire or otherwise of any trees, the sawing, conversion and removal, and the collection and removal of other forest produce ;(c)regulate or prohibit the boiling of catechu or the burning of lime or charcoal;(d)regulate or prohibit the cutting of grass and pasturing of cattle and regulate the payment, if any, to be made for such cutting or pasturing;(e)regulate the sale of free grant of forest produce ; and(f)prescribe or authorise any Forest Officer to prescribe subject to the control of the Executive Committee, the fees, royalties, or other payments for forest produce, and the manner in which such fees, royalties, or other payments are to be levied, in transit or partly in transit or otherwise.
